AMRAPALI BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application challenging an order dated 11.12.2019 passed by the learned Additional Sessions Judge, Fast Track 2nd Court, City Sessions Court, Kolkata in Criminal Revision No. 02 of 2019, thereby dismissing the revisional application filed by the petitioner on the ground of non-maintainability.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is an accused in a case under Section 138 of the Negotiable Instrument Act. An undated letter purportedly written by the accused petitioner was sought to be exhibited by the complainant.

(3.) The petitioner raised objection and made an application that the letter be sent to a handwriting expert. The same was turned down. On the next date the petitioner made an application for adjournment so that she could move the higher court challenging the earlier order. The same was refused and cross-examination of P.W.1/complainant was closed. The petitioner challenged two orders before the learned Sessions Court. The learned revisional Court erred in holding that two orders passed in the same proceeding cannot be challenged in a single revision. Reliance is placed on the decision of this Court in Debendra Nath Das -vs- Bibhuti Paul and ors. reported in 1995 CrLJ 2010 in this regard.